Section 30E in The Iron Ore Mines Labour Welfare Cess Rules, 1963
30E. Standard of maternity centre.
(1)The standard of maternity centre to be provided by owners of iron ore mines for the purpose of getting the grants-in-aid envisaged in Clause (c) of Section 3 of the Act shall be as specified in Schedule II. It hereinafter in this rule and in rules 30F, 30G and 30FI referred to as the prescribed standard.(2)There shall be maintained an independent maternity centre at each iron ore mine according to the prescribed standard:Provided that a common main maternity centre may be maintained for several iron ore mines with branch maternity centres attached to each iron ore mine subject to the following conditions, namely:(i)the common main maternity centre shall maintain the standards prescribed for the aggregate number of workers of all the iron ore mines served by it or the standard maintained by it during the year 1961, whichever is higher;(ii)every branch maternity centre shall have a qualified doctor and a qualified compounder:(iii)the common main maternity centre shall be so situated that none of the iron ore mines served by it is more than fifteen kilometres away from it: and(iv)the common maternity centre shall maintain an ambulance van for taking serious cases from the branch maternity centres to the common maternity centre.(3)The Chairman may, if he is satisfied that a maternity centre is being efficiently run and serves the purpose for which it is established, waive any of the requirements specified in the prescribed standard:Provided that the functions of a lady health visitor may be performed by a fully qualified and registered midwife who has not less than ten years experience as a midwife:Provided further that a lady medical licentiate may be appointed to be incharge of a maternity centre catering to more than 1,000 workers if she has ten years experience as a medical officer in independent charge of a mine maternity centre.
